Pinki Bhati vs State Of Rajasthan (2025:Rj-Jd:19221)
2025 Latest Caselaw 12044 Raj

Rajasthan High Court - Jodhpur

Pinki Bhati vs State Of Rajasthan (2025:Rj-Jd:19221) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19221]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1061/2025

1.       Pinki Bhati W/o Akshay Gehlot, Aged About 24 Years, D/o
         Mahadev Bhati, R/o Hedri Masjid K Piche, Kumharon Ka
         Baas, Gopeshwar Basti, Bikaner, Rajasthan.
2.       Akshay Gehlot S/o Hari Prakash Gehlot, Aged About 27
         Years, R/o Chhabilo Ghatti K Nicche, Neem K Ghatte K
         Pass, Bikaner, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Bikaner.
3.       Sho, Of Gangashahar, Police Station, District Bikaner.
4.       Mahadev Bhati S/o Kishan Lal Bhati, Aged About 50
         Years, R/o Hedri Masjid K Piche, Kumharon Ka Baas,
         Gopeshwar Basti, Bikaner, Rajasthan.
5.       Babu S/o Bheekh Ji Bhati, Aged About 30 Years, R/o
         Hedri Masjid K Piche, Kumharon Ka Baas, Gopeshwar
         Basti, Bikaner, Rajasthan.
6.       Ajay Bhati S/o Bheekh Ji Bhati, Aged About 25 Years, R/o
         Hedri Masjid K Piche, Kumharon Ka Baas, Gopeshwar
         Basti, Bikaner, Rajasthan.
7.       Bheekh Ji Bhati S/o Kishan Bhati, Aged About 60 Years,
         R/o Kumharon Ka Mohalla, Chunne Bhatte K Pass,
         Gopeshwar Basti, Bikaner, Rajasthan.
8.       Jagdish Bhati S/o Kishan Bhati, Aged About 55 Years, R/o
         Kumharon Ka Mohalla, Chunne Bhatte K Pass, Gopeshwar
         Basti, Bikaner, Rajasthan.
9.       Vikash Bhati S/o Jagdish Bhati, Aged About 20 Years, R/o
         Kumharon Ka Mohalla, Chunne Bhatte K Pass, Gopeshwar
         Basti, Bikaner, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ajeet Singh
For Respondent(s)         :     Mr. Narendra Gehlot, PP




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                                    [2025:RJ-JD:19221]                   (2 of 2)                    [CRLW-1061/2025]


                                               HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/04/2025 The criminal writ petition has been preferred by the

petitioners under Article 226 of the Constitution of India seeking

direction for being provided with adequate security and protection.

The petitioners both being major persons claim to have

performed a love marriage. They submit that the marriage was

performed against the wishes of their parents and thus, they feel

threat to their lives at the hands of private respondents, who are

their relatives. The petitioners allegedly approached the concerned

respondent authorities, with a prayer to be provided with

adequate protection but no heed has been paid to their request so

far.

The documents pertaining to the age of the petitioners and

the marriage ceremony performed between them have been filed

on record. Thus, taking cue from the judgment rendered by the

Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P.

Reported in AIR 2006 SC 2522, the prayer made by the petitioners

for directing the concerned respondent authorities to provide

protection to the petitioners deserves to be accepted.

The concerned respondent authorities shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The concerned

respondent authorities shall ensure that no harm is caused to the

petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 243-himanshu/-

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